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State of Jharkhand - Section

Section 406 in Bihar Education Code, 1961

406. Disposal of surplus funds.

- The funds of the school may be spent only for the purpose detailed in the memorandum sanctioning the grant. All surplus funds must be deposited month by month in the Postal Savings Bank or in manner approved by the District Education Officer or the Inspectress, as the case may be the account should be made out in the joint names of the Secretary and one of the members of the committee, who will be selected for this purpose by the committee. The joint signatures of these two (members will be required for withdrawals.(Government notification no. 194-E., dated the 29th January 1915.)